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Judgment
3 paragraphs · 89 words
1.
Connect with Appeal no.391 of 2023. Three weeks’ time is allowed to the respondent to file reply. Three weeks thereafter is allowed to the appellant to file rejoinder.
2.
List for admission and for final disposal on 5th July, 2023.
3.
This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.